High Courts27 Nov 1997
All Goa Independent Students Union, Mapusa Vs University of Goa
Bombay High Court · (1998) 3 ALLMR 149 : (1998) 4 BomCR 531
Constitution of India, 1950 — Article 14, 226Goa University Ordinance — Ordinance 45, Ordinance 47
COURT ARCHIVE
Bombay High Court judgments, 1997
867 judgments · page 5 of 44
High Courts26 Nov 1997
Digamber Shankar Bhalerao Vs Maharashtra State Co-op. Housing Finance Ltd.
Bombay High Court · (1998) 1 ALLMR 277
Constitution of India, 1950 — Article 12
High Courts26 Nov 1997
Raosaheb Kote Vs The State of Maharashtra and others
Bombay High Court · (1998) 3 ALLMR 41 : (1998) 2 BomCR 826
Bombay General Clauses Act, 1904 — Section 7Constitution of India, 1950 — Article 213, 226, 243Maharashtra Municipal Council and Nagar Panchayats Act, 1994 — Section 163(2)
High Courts26 Nov 1997
Smt. Nalinibai N. Patil Vs Kamalya R. Dhanwa and others
Bombay High Court · (1998) 1 ALLMR 569 : (1998) 3 BomCR 211 : (1998) 1 MhLj 313
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 32Constitution of India, 1950 — Article 227Maharashtra Restoration of Lands to Scheduled Tribes Act, 1974 — Section 4
High Courts25 Nov 1997
Kamruddin Umarji Shaikh since deceased through his heirs Vs Shri Barkya Ratna Babar and others
Bombay High Court · (1998) 1 ALLMR 272 : (1998) 2 BomCR 778 : (1998) 1 MhLj 728
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 32Maharashtra Restoration of Lands to Scheduled Tribes Act, 1974 — Section 4, 7
High Courts25 Nov 1997
Shri Birju Batran Vs M/s. Phoenix Mills Ltd. and others
Bombay High Court · (1998) 1 ALLMR 540 : (1998) 2 BomCR 445
Payment of Gratuity Act, 1972 — Section 2
High Courts25 Nov 1997
Shri Baburam Rameshwar Vs M/s. Phoenix Mills Ltd. and others
Bombay High Court · (1998) 1 ALLMR 570 : (1998) 3 BomCR 790
Industrial Disputes Act, 1947 — Section 25Payment of Gratuity Act, 1972 — Section 2
High Courts25 Nov 1997
Jagu Tukaram Waghamale Vs Dnyandeo Bala Waghmale and another
Bombay High Court · (1998) 1 ALLMR 267 : (1998) 2 BomCR 433
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 32
High Courts25 Nov 1997
Vithal Ganpat Bhanushali Vs Zipar Sukur Ghute and others
Bombay High Court · (1998) 3 ALLMR 222 : (1998) 2 BomCR 878
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 32Maharashtra Restoration of Lands to Scheduled Tribes Act, 1974 — Section 4, 7
High Courts25 Nov 1997
Fakkad Haibatrao Deshmukh Vs State of Maharashtra and others
Bombay High Court · (1998) 3 ALLMR 163 : (1998) 2 BomCR 390
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 50Maharashtra Restoration of Lands to Scheduled Tribes Act, 1974 — Section 4
High Courts25 Nov 1997
Baburam Rameshwar Vs Phoenix Mills Ltd. and others
Bombay High Court · (1999) 1 LLJ 258 : (1998) 3 MhLj 43
Industrial Disputes Act, 1947 — Section 25Payment of Gratuity Act, 1972 — Section 2A, 2A(1), 4, 4(1), 4(6)
High Courts24 Nov 1997Dismissed
Abdul Razak Ibrahim Vs State of Maharashtra and Others
Bombay High Court · (1998) 100 BOMLR 45
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3, 5A, 7Constitution of India, 1950 — Article 22, 226Customs Act, 1962 — Section 104, 108
High Courts21 Nov 1997
Sujata Suryavanshi and another Vs University of Mumbai and others
Bombay High Court · (1998) 3 ALLMR 202 : (1998) 4 BomCR 109 : (1998) 1 BOMLR 790 : (1998) 3 MhLj 564
Constitution of India, 1950 — Article 226Mumbai University Ordinance — Order 237
High Courts21 Nov 1997Dismissed
Mrs. Venetia E. Dias Vs Jude Francis Dias
Bombay High Court · (1998) 1 DMC 316
Hindu Marriage Act, 1955 — Section 26
High Courts21 Nov 1997
Auchtel Products Ltd. Vs Regional Provident Fund Commissioner
Bombay High Court · (1998) 78 FLR 900
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 8
High Courts21 Nov 1997
Sahebrao Shripati Godse Vs Chandar Bhau Chavan and others
Bombay High Court · (1998) 1 ALLMR 545 : (1998) 2 BomCR 612
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 31, 32Constitution of India, 1950 — Article 226, 227
High Courts20 Nov 1997
Madhukar B. Bhanushali Vs The State of Maharashtra and others
Bombay High Court · (1998) 1 ALLMR 576 : (1998) 3 BomCR 14 : (1998) 1 MhLj 558
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 32Maharashtra Restoration of Lands to Scheduled Tribes Act, 1974 — Section 2(1), 4
High Courts20 Nov 1997
Chintaman Sahadevrao Bagde Vs Baliram Rangnath Bansode and another
Bombay High Court · (1998) 3 ALLMR 618 : (1998) 2 BomCR 823
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, 115
High Courts20 Nov 1997
Rajaram Dhakatu Gaikar Vs State of Maharashtra and Others
Bombay High Court · (1997) 11 BOM CK 0002
Industrial Disputes Act, 1947 — Section 25
High Courts19 Nov 1997
Kum. Maria Eliza Marques Vs Shri Madhukar M. Moraskar and others
Bombay High Court · (1998) 2 ALLMR 703 : (1998) 3 BomCR 36
Civil Procedure Code, 1908 (CPC) — Section 115, 25, 26, 27, 34Constitution of India, 1950 — Article 13, 14, 19(1), 31Goa, Daman and Diu Agricultural Tenancy Act, 1964 — Section 17